Malayalapuzha Mohan vs Malayalapuzha Mohan
2021 Latest Caselaw 660 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

          Con.Case(C).No.589 OF 2020 IN WP(C). 6100/2020

 IN THE MATTER OF WP(C) 6100/2020(J), JUDGMENT DATED 3.3.2020, ON
             THE FILE OF THE OF HIGH COURT OF KERALA


PETITIONER/4TH RESPONDENT IN WRIT PETITION:

             MALAYALAPUZHA MOHAN, AGED 58 YEARS,
             S/O GOPALAN NAIR, GENERAL SECRETARY,
             HEAD LOAD AND GENERAL WORKERS UNION(574/85),
             PATHANAMTHITTA DISTRICT, PIN-686 121.

             BY ADV. SRI.M.G.SREEJITH

RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

             P.K.SHAJI METHER, AGED 59 YEARS,
             S/O.KUNJU MYTHEEN, RESIDING AT PUTHENPURAYIL HOUSE,
             NADACKAL.P.O, ERATTUPETTA, KOTTAYAM DISTRICT,
             PIN-686 121.

             BY ADV.SRI.T.SHIHABUDHEEN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.589 OF 2020

                               -2-

                             JUDGMENT

Dated this the 7th day of January 2021

The petitioner is absent.

The learned counsel for the respondent submits

that the directions contained in the judgment, dated

03.03.2020, in W.P.(C)No.6100 of 2020 have been

complied with. The said submission is recorded.

Accordingly, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE akv Con.Case(C).No.589 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF JUDGMENT DATED 03.03.2020 IN WRIT PETITION(C)NO.6100/2020 JUDGMENT.

RESPONDENT'S/S EXHIBITS:NIL.

//TRUE COPY//

PA TO JUDGE